R.S. MOHITE, S.B. MHASE

415 recorded High Court judgment(s) · 2004–2008

Courts

Bombay High Court

415

Disposed Off	161
Rejected	112
Allowed To be withdrawn	64
Allowed	19
DISPOSED OFF	13
Dissmiss For Default/Non-Prosecution	9
Dismissed	8
Dismissed for non-complying conditional Order	6

SHAILA SADANAND WALAWALKAR v. STATE GOVERNMENT OF MAHARASHTRA AND ORS. — Bombay High Court (2008-08-22)
UPIN S/O. RAMESH DASHRATH v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-06-20)
KAMGAR EKTA v. THE COMMISSIONER - DUGDH VAYWASAI VIBHAG AND ORS. — Bombay High Court (2008-04-24)
SHRIRAM BANAJI KADAM v. UNION OF INDIA AND ORS. — Bombay High Court (2008-02-29)
MOHD. KHALID MUKHTAR AHMED SHAIKH v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-02-29)
SARASWATI @ CHHABU D/O.LAXMAN PAWAR (UJWALA W/O. VITTHAL CHOBE) v. CHIEF EXECUTIVE OFFICER - MUNICIPAL COUNCIL BARSHI AND ORS. — Bombay High Court (2008-02-29)
SARASWATI @ CHHABU D/O. LAXMAN PAWAR (UJWALA W/O. VITTHAL CHOBE) v. CHIEF EXECUTIVE OFFICER- MUNICIPAL COUNCIL BARSHI AND ORS. — Bombay High Court (2008-02-29)
SARASWATI @ CHHABU D/O.LAXMAN PAWAR (UJWALA W/O. VITTHAL CHOBE) v. CHIEF EXECUTIVE OFFICER - MUNICIPAL COUNCIL BARSHI AND ORS. — Bombay High Court (2008-02-29)
SHRIRAM BANAJI KADAM v. UNION OF INDIA AND ORS. — Bombay High Court (2008-02-29)
ASHALATA PRABHAKAR PANHALKAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-02-29)